Section 14A in The M.P. Shops and Establishments Rules, 1959
14A. [ Appellate Authority and limitation for appeal. [Inserted by Notification No. 2167-728-84-XVI-A, dated 11-4-1984.]
(1)The Divisional Assistant Commissioner of Labour shall be the Appellate Authority for the purposes of sub-section (2) of Section 58.(2)The employee discharged, dismissed or retrenched may prefer an appeal to the Appellate Authority within a period of one year from the date of the communication of the order of discharge, dismissal or retrenchment, as the case may be :Provided that the appeal may be entertained even after the expiry of the said period of one year if the employee satisfies the Appellate Authority that he has sufficient reason for not preferring an appeal within the said period.(3)On receiving the appeal, the Appellate Authority shall give a notice in Form K-l to the non-appellant (employer) and in Form K-2 to the appellant (employee) concerned by registered post acknowledgment due.(4)After perusing the record and after giving an opportunity to the parties of being heard, the Appellate Authority shall decide the appeal. Reasons if brief for the decision shall be recorded in the appellate order.(5)The Appellate Authority shall supply a copy of order passed by it in the appeal to the non-appellant (employer) as well as to the appellant (employee) concerned free of cost.]
